- (1.) We have heard learned counsel for parties and perused the pleadings of Special Appeal.
(2.) This Special Appeal has been filed to assail the judgment and order dated 22.02.2012, passed by learned Single Judge whereby the writ petition of the appellant has been dismissed while holding that appellant's appointment was temporary and a type of ad hoc engagement, and further that in view of the explanation attached to Section 10 of the U.P. Home Guards Act, 1963 (for short "the 1963 Act"), appellant's claim for regularisation cannot be accepted which is said to have not been in issue.
(3.) Learned counsel for appellant submitted that the entire thrust of the impugned order is directed towards discussion on the right of appellant to file writ petition under Articles 226 and 227 of the Constitution of India being an Officer of the U.P. Home Guards which is not a civil post as per the provisions of U.P. Home Guards Act, 1963.;